Pramod Kumar Srivastava, J. - (1.) Present counsel for the petitioner and standing counsel for the State. Heard and perused the records.
(2.) The fair price shop in village Bhatola Sariki, Post Ujhari, Block Hasanpur, Tehsil Hasanpur, District Amroha/J.P. Nagar was allotted to Vijayveer Singh, who died on 12.9.2016. Then his wife Smt. Rajendra had moved application for allotment of said shop to her. After considering said application, Sub Divisional Magistrate, Hasanpur, Amroha/J.P. Nagar had passed impugned order dated 7.10.2016, by which application of Smt. Rajendari was allowed and she was directed to be appointed as allottee of said fair price shop. This impugned order dated 7.10.2016 has been challenged by the petitioner through present writ petition.
(3.) Learned counsel for the petition submitted that impugned order has been passed by SDM, Hasanpur on the basis of recommendation dated 7.10.2016 of Tehsil Leval Committee. His submission is that such Committee has no right to make recommendation and the impugned order passed on such recommendation is erroneous and is liable to be quashed.;